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Judgment
Heard Mr. Y. Shreyas Reddy, learned counsel for the petitioner; and Mr. Putta Krishna Reddy, learned Standing Counsel for Cyberabad Municipal Corporation, appearing for respondent Nos.2 to 4, and perused the material on record.
Learned counsel for the petitioner submitted that the impugned speaking order is illegal and in violation of principles of natural justice. In fact, the petitioner was issued hearing notice/intimation dated 04.08.2026, scheduling the hearing on 05.08.2026. However, surprisingly, the impugned speaking order was also passed on 04.08.2026 itself even before conducting proper enquiry.
A copy of the hearing notice/intimation dated 04.08.2026 is placed on record, from which it is apparent that the speaking order was passed prior to conducting proper enquiry. Thus, the speaking order is in violation of the principles of natural justice.
Accordingly, the writ petition is allowed by setting aside the impugned speaking order dated 04.08.2026 passed by respondent No.4. Respondent No.4 is directed to conduct an enquiry pursuant to the hearing notice/intimation dated 04.08.2026 and pass appropriate orders, in accordance with law, by considering the reply, if any, filed by the petitioner and by affording an opportunity of personal hearing to the petitioner and respondent No.5. As this order is passed without entering into the merits of the case, notice to respondent No.5 is dispensed with. However, if respondent No.5 is in any way aggrieved by this order, she is at liberty to approach this Court seeking modification of this order. There shall be no order as to costs.
As a sequel thereto, miscellaneous applications, if any, pending in the writ petition, stand closed.